Santosh vs State Of U.P. & 3 Others
2017 Latest Caselaw 5358 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - C No. - 47638 of 2017
 

 
Petitioner :- Santosh
 
Respondent :- State Of U.P. & 3 Others
 
Counsel for Petitioner :- Girish Chandra Maurya
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Shri Girish Chandra Maurya, learned counsel for the petitioner and the learned standing counsel for the State respondents.

The petitioner in the writ petition is seeking a direction to the respondents to decide Mutation Appeal No. T2017143658011378 of 2017 (Santosh Vs. Sacchidanand and another) under section 35(2) of U.P. Revenue Code, 2006. Copy of the order sheet has been fled as Annexure-3 to the writ petition.

No useful purpose would be served in keeping this writ petition pending.

This writ petition is therefore disposed of with a direction to the respondent no. 2-Dub Divisional Officer, Tehsil Shahganj District Jaunpur to decide the Mutation Appeal No. T2017143658011378 of 2017 (Santosh Vs. Sacchidanand and another) under section 35(2) of U.P. Revenue Code, 2006 in accordance with law within a period of four months from the date of receipt of the certified copy of this order.

No unnecessary adjournment shall be granted to either of the parties.

It is made clear that the Court has not adjudicated the claim of the petitioner on merit.

Order Date :- 11.10.2017

o.k.